Section 2 in Haryana Industry Facilitation Council (Arbitration) Rules, 2001
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Interest on Delayed Payments to Small and Ancillary Industrial Undertakings Act, 1993 (Act 32 of 1993).(b)"Chairperson" means the Chairperson of the Council and includes the sole member of such Council.(c)"Claimant" means the supplier as defined in the Act.(d)"Council" means the Industry Facilitation Council, established by the Government under Section 7A of the Act.(e)"Form" means the forms appended to these rules.(f)"Member" means a member of the Council.(g)"Respondent" means the buyer as defined in clause of Section 2 of the Act from whom the claimant seeks to recover any amount due under the Act together with the interest thereon as provided for in the Act.
